Section 90(3) in The Orissa Development Authorities Act, 1982
(3)Any person who obstructs the entry of any person empowered, or duly authorised under Section 89 to enter into or upon any land or building or prevents in any manner such person from the discharge of his lawful duties, after such entry shall, on conviction be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees or with both.
